Section 96(e) in Police Regulations, Calcutta, 1968
(e)Under section 165(2) of the Code of Criminal Procedure, 1898, the Officer-in-charge of a police station or the Investigating Officer who must not be below the rank of Sub-Inspector must, if practicable, perform the actual search in person. Only when he is incapacitated, from so doing can he depute another officer to make the search and when he does so depute another officer he must first of all record his reasons for doing so and then give written orders to the officer deputed specifying what the search is for and where it is to be made. A verbal order given on the spot will not fulfil the requirements of the section.
